Telangana High Court
Shammu Shamiulla Khan vs The State Of Telangana on 25 August, 2021
Author: G. Sri Devi
Bench: G. Sri Devi
HONOURABLE JUSTICE G. SRI DEVI
CRIMINAL PETITION NO.6698 of 2021
ORDER:
This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure (Cr.P.C.) seeking quashing of investigation in FIR No.65 of 2021 of P.S. Gudihatnoor, Adilabad District, registered for the offences punishable under Sections 420, 270, 273, 328 read with 511 IPC.
Though the learned counsel for the petitioners/Accused Nos.1 and 2 filed the present petition for quashing of investigation in FIR No.65 of 2021, he restricts his prayer seeking a direction to the Investigating agency to follow the procedure prescribed under Section 41-A of the Cr.P.C. and the guidelines prescribed by the Apex Court in Arnesh Kumar v. State of Bihar and another1.
Learned Additional Public Prosecutor would submit that the directions of the Apex Court have to be followed and implemented.
In that view of the matter, the Criminal Petition is disposed of directing the police to abide by the directions of the Apex Court as set out in Arnesh Kumar case (supra). It is however made clear that in the guise of investigation, the petitioners shall not be harassed.
Miscellaneous applications, if any, pending shall stand closed.
_____________ (G. SRI DEVI, J) 25th August, 2021 ksm 1 AIR 2014 SC 2756 2 HONOURABLE JUSTICE G. SRI DEVI CRIMINAL PETITION NO.6698 of 2021 25th August, 2021 ksm